Section 13(3) in The Bihar and Orissa Local Self-Government Act, 1885
(3)A member elected [* * *] [The words 'or appointed' repealed by Bihar Act 38 of 1954.] [or co-opted] [Inserted by Bihar Act 38 of 1954.] to fill a vacancy in a District Board or a Local Board shall hold office for the unexpired residue of the term of office of the member in whose place be has been elected [* * *] [The words 'or appointed' repealed by Bihar Act 38 of 1954.] [or co-opted] [Inserted by Bihar Act 38 of 1954.]; and
